Supreme Court - Daily Orders
Mamu Ram @ Mamu vs State Of Rajasthan on 9 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.24 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
17067/2015
(Arising out of impugned final judgment and order dated 09/03/2015
in CRLA No. 181/2011 passed by the High Court Of Rajasthan At
Jodhpur)
MAMU RAM @ MAMU Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Zafar Sadique, Adv.
for Mr. Balraj Dewan,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.10.09
16:01:14 IST
Reason: